RIDHIMA JUNEJA Vs. DEVEN JUNEJA

JUDGEMENT

(1.) THIS is a petition filed under Section 24 CPC by the wife to transfer the petition filed by the respondent -husband for divorce in the Rohini District Courts to Saket District Courts where the petition filed by the petitioner -wife under the Domestic Violence Act, 2005 is pending disposal.

(2.) TODAY , learned senior counsel for the petitioner states that she has taken instructions in terms of the above order dated 19.11.2013 and that petitioner is not ready to get her petition transferred from the Saket courts to the Rohini courts. It is claimed that the Saket courts are more convenient to the petitioner and not the District Courts Rohini. It is claimed that petitioner resides not only at the address of Ashok Vihar as given in the litigations, but also at Lajpat Nagar where her parents are staying and that the son of the petitioner is studying in Modern School which is situated in Central Delhi and therefore Saket courts are convenient. In fact, a request is orally made that the courts at Patiala House are most ideal courts and that both the petitions of the petitioner and the respondent should be transferred to Patiala House courts.

(3.) LEARNED senior counsel for the petitioner argues that it is the convenience of the wife which has to be seen and which is regularly seen by the courts and since as per the wife the courts at Saket are most convenient, therefore, the divorce petition of the husband be transferred to the courts at Saket where the petition filed by the wife under the Domestic Violence Act is pending.